NATIONAL INSURANCE CO LTD Vs. BINAPANI DAS

JUDGEMENT

(1.) Heard Mr. B. Bhattacharjee, learned Counsel appearing for the Appellant as well as Mr. Somik Deb, learned Counsel representing the Respondent.

(2.) This second appeal has been preferred by the Appellant against the judgment and decree dated 15.09.2009 and 19.09.2009 respectively, passed by the learned Additional District Judge, Dharmanagar, North Tripura, in connection with Money Appeal No. 01 of 2009, whereby judgment and decree dated 24.11.2008 passed by the learned Civil Judge (Sr. Division), North Tripura, Dharmanagar, in Money Suit No. 01 of 2008 has been dismissed.

(3.) Facts, leading to the filing of this appeal, may be stated, in brief, as follows: